(1)A Special volume of Register Book 1 or 4 in the form of a file may be opened in any office for the registration of documents of temporary character in which stamp duty and registration fees are exempted or remitted and which are prepared on printed or lithographed forms of machine made paper of medium size.(2)Such documents shall be presented alongwith a duplicate copy prepared on the same form, to be retained in the registration office. The executing parties shall record a certificate on the original that the duplicate is a true and exact copy of the original and the certificate shall be copied on the duplicate margins shall be left, on one inch on the right hand side for the entry of any necessary note. The endorsements recorded not he original shall be copied on the blank-side of the duplicate.(3)Documents presented for registration under Sub-rule (1) shall be given priority and every endeavor shall be made to return them to the party concerned on the day they are admitted to registration.Note - The duplicate shall be compared carefully and discrepancy, if any, shall be got reconciled by the party.(4)Each such volume shall be assigned, a serial number in the series assigned to ordinary volumes or Register-books.(5)Every document accepted for registration under Sub-rule (1) shall be numbered in the same series as other documents. .
